F.I. REBELLO, A.R. JOSHI

38 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• GOLDIE PURSHOTTAM SUD v. MUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2010-03-05)
• SHASHI MOHAN SINGH v. BANK OF INDIA AND 3 ORS. — Bombay High Court (2010-03-05)
• UNIVERSIDAD POLITECNICA DE VALENCIA v. UNION OF INDIA THROUGH THE SECRETARY DEPTT. OF INDUSTRY MINISTRY OF INDUSTRY AND COMMERCE AND — Bombay High Court (2010-02-26)
• ANANT CHIMANLAL BHATT v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 10 OTHERS — Bombay High Court (2010-02-26)
• MR. DHAIRYASHEEL A. JADHAV v. MAHARASHTRA AGRO INDUSTRIAL DEVELOPMENT CORPORATION LTD. — Bombay High Court (2010-02-05)
• CAPTAIN A.K.SINGH v. UNION OF INIDA and ORS. — Bombay High Court (2010-02-05)
• S.G.WADHAVKAR v. THE BANK OF MAH.and ORS. — Bombay High Court (2010-02-05)
• NAVRAJNIGANDHA CO-OPERATIVE HOUSING SOCIETY LTD. AND ANR v. THE STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2010-02-05)
• BAL KUDTARKAR v. ALL INDIA RADIO and ORS. — Bombay High Court (2010-01-22)
• OM VISHWASHANTI CO-OP. HSG. SOC. LTD. AND 2 ORS. v. SLUM REHABILITATION AUTHORITY AND 5 ORS. — Bombay High Court (2010-01-22)